Arbind Kumar Ravi vs M/S Coal Mines Provident Fund ...
2021 Latest Caselaw 145 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 430 of 2020

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Arbind Kumar Ravi ..... Petitioner

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M/s Coal Mines Provident Fund Organization and Others ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Mahesh Tewari, Advocate For Resp.-CMPFO :- Mr. Prashant Kumar Singh, Advocate

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6/11.01.2021 Heard Mr. Mahesh Tewari, the learned counsel for the

petitioner and Mr. Prashant Kumar Singh, the learned counsel for the

respondent CMPFO.

This writ petition has been heard through Video

Conferencing in view of the guidelines of the High Court taking into

account the situation arising due to COVID-19 pandemic.

Mr. Prashant Kumar Singh, the learned counsel for the

respondent CMPFO submits that there are certain judgments on which he

is relying.

Mr. Tewari, the learned counsel for the petitioner submits

that he may kindly be directed to supply those judgments to him to

examine the same by him.

Mr. Singh, the learned counsel undertakes to supply those

judgments to Mr. Tewari, the learned counsel within two weeks.

Mr. Tewari, the learned counsel after examining the same

will argue this matter on the next date.

Post the matter on 24.02.2021.

( Sanjay Kumar Dwivedi, J) SI/